PARVATHI Vs. KUMAR

JUDGEMENT

(1.) The appellants herein are the petitioners, who filed a suit for partition against the defendants along with a petition under order XXXIII Rule 7(iii) of CPC, along with a petition to permit them as Pauper to file the suit as they have no means to pay the Court fee.

(2.) The respondents in that Original Petition contested the said Original Petition submitted that the petitioners are having sufficient means to pay the Court fee and prayed to dismiss the petition. Aggrieved by that they have preferred this appeal.

(3.) Point for Consideration: